Shriram Genral Insurance Company ... vs Kandula Lakshmi
2024 Latest Caselaw 4559 AP

Andhra Pradesh High Court - Amravati

Shriram Genral Insurance Company ... vs Kandula Lakshmi on 20 June, 2024

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.260 of 2024

                      PROCEEDING SHEET

Sl.                                                                    OFFICE
     DATE                           ORDER
No.                                                                     NOTE
 2 20.06.2024 Dr.KMR,J

                                  I.A.No.1 of 2024
                     This petition is filed to condone the delay
               of one day in filing the appeal.
                     Heard learned counsel for the petitioner.
                     Notices were served on the respondents.

Learned counsel for the petitioner submits that there is one day delay in filing the appeal and requests to condone the said delay.

Considering the submissions made and for the reasons stated in the accompanying affidavit filed in support of this petition, the delay of One day in filing the appeal is condoned.

Accordingly, this petition is ordered.

___________ Dr. KMR,J

This application is filed seeking to grant stay of all further proceedings arising out of Judgment and Award, dated 18.11.2023 in M.V.O.P.No.91 of 2021 passed by the Motor Accident Claims Tribunal-cum-XVI Additional District and Sessions Judge, Nandigama, pending disposal of the appeal.

Heard learned counsel for the petitioner/appellant.

Having regard to the submissions made by the learned counsel for the petitioner/ appellant, there shall be an interim stay of all further proceedings arising out of Judgment and Award, dated 18.11.2023 in M.V.O.P.No.91 of 2021 passed by the Motor Accident Claims Tribunal-cum-XVI Additional District and Sessions Judge, Nandigama, subject to deposit of 50% of the decretal amount within a period of eight (08) weeks from the date of receipt of a copy of this order.

____________ Dr. KMR,J

Post the matter on 16.08.2024.

____________ Dr. KMR,J

TM